Hotel Maharaja vs Mds Hospitality & Ors.
2020 Latest Caselaw 3542 Del

                                      $~3 & 4

                                      * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      %                                          Judgment delivered on: 24.12.2020

                                      +       CM(M) 481/2020
                                      +       CM(M) 482/2020
                                              HOTEL MAHARAJA                                        ..... Petitioner
                                                                        versus

                                              MDS HOSPITALITY & ORS.                                ..... Respondents

                                      Advocates who appeared in this case:
                                      For the Petitioner: Mr. Aman Sareen with Mr. Gaurav Duggal, Advocates.

                                      For the Respondent:     Mr. Aseem Naeem, Advocate.
                                      CORAM:-
                                      HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                                                          JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

CM(M) 481/2020 & CM(M) 482/2020

1. The hearing was conducted through video conferencing.

2. Report has been filed by the Local Commissioner over e-mail of the Court Master and the same is taken on record.

3. The report indicates that the possession of the premises has been handed over to the petitioner.

4. In terms of the report, some of the articles found in the property have been released to the petitioner over Superdari.

Digitally Signed By:KUNAL MAGGU Signing Date:24.12.2020 20:12:40 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

5. Learned counsel for the respondents submits that the respondents do not claim any ownership rights on the said articles and has no objection in case the articles are released to the petitioner.

6. In view of the above, the Supurdginama is discharged. Petitioner is at liberty to deal with the articles in any manner the petitioner so desires.

7. It is informed that the issue with regard to the arrears of rent/damages to the property is pending before the Trial Court.

8. Trial Court is at liberty to proceed with the remaining issues pending before it in accordance with law.

9. In view of the above, no further orders are called for in this petition.

10. Petition is, accordingly, disposed of.

11. Copy of the judgment be uploaded on the High Court website and be also forwarded to learned counsels through email.

DECEMBER 24, 2020 SANJEEV SACHDEVA, J st

Digitally Signed By:KUNAL MAGGU Signing Date:24.12.2020 20:12:40 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.